VIJENDRA KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present revisions have been filed against the order dated 10-2-2003 passed by the Sessions Judge, Sonebhadra rejecting the bail applications of the revisionists.

(2.) It appears that the revisionists were declared juvenile by order dated 27-11-2002 passed by the C.J.M. This fact was confirmed by the Sessions Judge in his judgment. The Sessions Judge has rejected the bail applications against which Criminal Revisions Nos. 324 of 2002 and 2177 of 2002 were filed. The said revisions were allowed by this Court setting aside the order of the Sessions Judge and that of the C.J.M., so far as it related to refusal of bail. It was also directed by this Court's order dated 20-12-2002 that if the revisionists move application for bail, the court shall dispose it of keeping in view the provisions contained in S. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Act.'

(3.) The above order was placed before the Sessions Judge, Sonebhadra but he again refused bail to the revisionists by his order dated 10-2-2003. Being aggrieved by the said order, the present revisions have been filed.